High Courts23 Sept 2010Allowed
Madhava Nand Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0162
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 864 of 1,058
High Courts23 Sept 2010Allowed
Surendra Verma and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0161
High Courts23 Sept 2010Allowed
Maya Ram Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0155
High Courts23 Sept 2010Dismissed
Shyam Singh Pundir Vs Mahant Devendra Dass, Secretary Management Committee, Sri Guru Ram Rai Post Graduate College and Another
Uttarakhand High Court · (2010) 09 UK CK 0085
High Courts23 Sept 2010Allowed
Vinod Prasad Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0076
High Courts23 Sept 2010Allowed
Guru Prasad Awasthi Vs State and Others
Uttarakhand High Court · (2010) 09 UK CK 0075
High Courts23 Sept 2010
Rajeev Nain Badoni Vs Arvind Mohan Badoni
Uttarakhand High Court · (2010) 09 UK CK 0007
High Courts22 Sept 2010Dismissed
Jitendra Kumar and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 3 UC 1676
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 427
High Courts22 Sept 2010Dismissed
Dr. Shiv Kumar Vs Central Information Commissioner and Sri Ramesh Chandra Saini
Uttarakhand High Court · (2010) 09 UK CK 0164
Right to Information Act, 2005 — Section 11, 2, 20(1), 8, 8(1)
High Courts22 Sept 2010Allowed
Sonu and Arvind Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0158
High Courts22 Sept 2010Dismissed
Smt. Suman and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts22 Sept 2010Allowed
Charanjeet Singh Vs Kali Ram
Uttarakhand High Court · (2010) 09 UK CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 143(3)
High Courts22 Sept 2010Dismissed
Randhir Singh and Another Vs Assistant Director of Consolidation and Others
Uttarakhand High Court · (2010) 09 UK CK 0151
Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts22 Sept 2010
Sanjay Agarwal Vs Commissioner of Trade Tax
Uttarakhand High Court · (2010) 2 UD 420 : (2011) 38 VST 484
Uttar Pradesh Trade Tax Act, 1948 — Section 2
High Courts22 Sept 2010
Swami Sri Prakash Vs Sri Awadoot Madalshram Prachin and Others
Uttarakhand High Court · (2010) 3 UC 1679
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts22 Sept 2010Dismissed
Yogesh Rana Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Sept 2010Allowed
Gaganpreet Singh Vs Surendra Kumar
Uttarakhand High Court · (2010) 09 UK CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 143(3)
High Courts22 Sept 2010Allowed
Javed Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0080
High Courts22 Sept 2010Allowed
Ranbir Singh Rawat Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0074
High Courts22 Sept 2010Dismissed
Shanta Kumar Belwal Vs M/s G.S. Bhandari and Company
Uttarakhand High Court · (2011) 3 UC 2116 : (2011) 1 UD 44
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 134A, 226, 227